Supreme Court - Daily Orders
Md, T.Nadu Coop.Milk Pro.Fed.Ltd. vs V.Subramania Pillai on 12 February, 2018
Bench: S.A. Bobde, L. Nageswara Rao
ITEM NO.51 COURT NO.7 SECTION XII
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition(s) for Special Leave to Appeal (C) No(s).8872/2014
(Arising out of impugned final judgment and order dated 10-10-2013
in WA No.481/2010 passed by the High Court Of Judicature At Madras)
MD, T.NADU COOP.MILK PRO.FED.LTD. Petitioner(s)
VERSUS
V.SUBRAMANIA PILLAI & ANR. Respondent(s)
Date : 12-02-2018 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE S.A. BOBDE
HON'BLE MR. JUSTICE L. NAGESWARA RAO
For Petitioner(s) Mr. Vinodh Kanna B., AOR
Mr. A. Sri Ram, Adv.
For Respondent(s) Mrs. V. Mohana, Sr. Adv.
Mr. B. Raghunath, Adv.
Mr. A. Vasantha Kumar, Adv.
Mr. Vijay Kumar, AOR
UPON hearing the counsel the Court made the following
O R D E R
We have heard learned counsel appearing for the respondents and perused the record.
Having regard to the circumstances of the case and particularly, the fact that respondent no.1 is the only person left out from the category and all others have been absorbed, we consider it appropriate in the interests of justice to direct the petitioners to absorb Respondent No.1 and grant him all such benefits which have been granted to other employees.
We order accordingly.
However, looking to the facts and features of the case, we direct that this shall not be treated as a precedent.
Signature Not Verified Digitally signed by SANJAY KUMARThe special leave petition is disposed of accordingly.
Date: 2018.02.17 11:55:42 IST Reason: (SANJAY KUMAR-II) (INDU KUMARI POKHRIYAL) COURT MASTER (SH) ASST.REGISTRAR